Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 99] [Entire Act] State of Arunachal Pradesh - Subsection Section 99(44) in Arunachal Pradesh (Land Settlement and Records) Act, 2000 (44)the factors to be taken into account in determining reasonable rent for land and in commuting rent in kind into money rent;
